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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(2) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(2)The petition shall be in the prescribed form and be verified in the prescribed manner, and shall, when it is preferred by any person other than an officer empowered by the State Government under sub-section (1) of section 25, be accompanied by a fee of five hundred rupees.